JAYALAKSHMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In all these writ petitions, in substance a challenge is laid to the acquisition of the subject lands. After service of notice respondent-State has entered appearance through the learned Addl. Government Advocate Shri Narasi Reddy and the respondent-MUDA and its SLAO have entered appearance through their panel counsel Shri H.C.Shivaramu.

(2.) Facts in brief :

(3.) Grounds of challenge: